Section 5 in The Himachal Pradesh Land Preservation Rules, 1983
(5)(a)The extraction of resin will be undertaken with the written permission of the Divisional Forest Officer concerned in accordance with the instructions issued by the Chief Conservator of Forests, Himachal Pradesh from time to time laying down the period of extraction, number of blazes, length, width and depth of blazes and other related matters.(b)No resin so extracted shall be removed/exported by any person from the area under tapping without obtaining an export permit from the Divisional Forest Officer concerned as per rules framed.(c)The provisions of Himachal Pradesh Resin & Resin Products (Regulation of Trade) Act, 1981 and rules made thereunder shall apply as such for the extraction of resin by owners.
